Eapen George vs State Of Kerala
2021 Latest Caselaw 14672 Ker

WP(C) NO. 23605 OF 2014                1



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                    THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

            WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943

                              WP(C) NO. 23605 OF 2014

PETITIONER/S:

               EAPEN GEORGE
               VELIAMKUNNATHU KEEZHILLAM, PERUMBAVOOR VIA,
               ERNAKULAM DISTRICT.

               BY ADVS.
               SRI.N.J.MATHEWS
               SMT.SUSAN MATHEW


RESPONDENT/S:

       1       STATE OF KERALA
               REPRESNTED BY THE CHIEF SECRETARY, STATE SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

       2       THE DISTRICT COLLECTOR
               CIVIL STATION, KAKKANADU, ERNAKULAM-682030.

       3       THE REVENUE DIVISIONAL OFFICER
               MUVATTUPUZHA-686661.

       4       THE THAHSILDAR
               KUNNATHUNADU TALUK, PERUMBAVOOR-683542.

       5       THE VILLAGE OFFICER
               RAYAMANGALAM VILLAGE, RAYAMANGALAM-683543.

       6       THE SUB REGISTRAR
               KURUPPAMPADY.

       7       THE SECRETARY
               RAYAMANGALAM GRAMA PANCHAYATH, RAYAMANGALAM-683543.

               BY ADV SRI.BINU PAUL

OTHER PRESENT:

               SMT.SHEEJA.C.S, GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23605 OF 2014              2




                         P.V.KUNHIKRISHNAN, J
                   --------------------------------------------
                       W.P.(C.) No.23605 of 2014
                      --------------------------------------
                  Dated this the 14th day of July, 2021


                                 JUDGMENT

When the above writ petition came up for consideration on

29.6.2021, there was no representation for the petitioner.

Therefore, this case was posted in the disposal list, today.

Today also, there is no representation for the petitioner.

Therefore, this writ petition is dismissed for default.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 23605/2014

PETITIONER ANNEXURE

P1. TRUE COPY OF THE PETITIONERS APPLICATION DATED 23-6-2007 SUBMITTED TO THE 7TH RESPONDENT.

P2.TRUE COPY OF THE NOTICE AND RDER DATED 10- 10-2007 ISSUED BY THE 7TH RESPONDENT TO THE PETITIONER.

P3.TRUE COPY OF THE JUDGMENT DATED 6-12-2007 IN WPC NO. 31052 OF 2007.

P4.TRUE COPY OF THE LTTER DATED 13-3-2012 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER.

P5. TRUE COPY OF THE ORDER DATED 16-3-2012 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

P6.TRUE COPY OF THE NOTICE DATED 23-7-2013 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

P7.TRUE COPY OF THE REPORT DATED 2-8-2013 SUBMITTED BY THE 5TH RESPONDENT, TO THE 3RD RESPONDENT.

P8.TRUE COPY OF THE ORDER DATED 1-10-2013 ISSUED BY THE 3RD RESPONDENT.

P9.TRUE COPY OF THE RECOMMENDATION DATED 1-10- 2013 OF THE 5TH RESPONDENT TO THE 2ND RESPONDENT.

P10.TRUE COPY OF THE NOTICE DATED 10-12-13 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

P11. TRUE COPY OF THE EXCHANGE DEED NO. 1256 OF 2012 OF S.R.O. KURUPPAMPADY.